Sri Srinibash Saha vs The State Of Tripura
2026 Latest Caselaw 2575 Tri

Tripura High Court

Sri Srinibash Saha vs The State Of Tripura on 16 April, 2026

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                           WP(C) No. 625 of 2025


Sri Srinibash Saha,
S/o. Lt. Kshir Mohan Saha, Proprietor - New Shiva Enterprise, Having its
office at Lenin Sarani, Akhaura Rpad (Jakson Gate) Agartala, P.O Agartala,
P.S- West Agartala, District West Tripura, 799001.

                                                        .........Petitioner(s)
                            -V E R S U S-

1. The State of Tripura,
Represented by the Secretary, Urban Development Deptt. Government of
Tripura, New Secretariat Complex, P.O. and P.S NCC, Agartala, District West
Tripura.

2. The Municipal Commissioner,
Agartala Municipal Corporation, P.S. West Agartala, District West Tripura,
799001.

3. The Executive Engineer,
Elect. Division, Agartala Municipal Corporation, Bipani Bitan, 2nd Floor,
P.S- West Agartala, District West Tripura, 799002.

4. The Assistant Engineer (Elect),
Agartala Municipal Corporation, Agartala, 799001.

5. Shri Rajesh Dey,
S/o. Shri Narayan Chandra Dey, Resident of Ranjit Nagar, PO Ramnagar, PS
West Agartala, District West Tripura, Pin- 799002.

6. Curiosity Construction Pvt. Ltd,
(Electrical Contractor), 37 Central Road, Room No. 4, Kaman Chowmuhani,
Agartala, P.O Agartala, 799001, West Tripura, Director, Shri Mrinmoy Das.

                                                        .......Respondent(s)

For Petitioner(s) : Mr. Tapas Kumar Deb, Advocate.

For Respondent(s) : Mr. Tapash Datta Majumder, Sr. Advocate, Mr. Saugat Datta, Advocate, Mr. Arijit Bhowmik, Advocate, Ms. Shipthang Rani Kaipeng, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R=

16/04/2026 Counsel for the respondent No.5 states on instruction that the

contract awarded has already been executed. In view of that, the counsel for

the petitioner seeks to withdraw the Writ Petition.

Permitted to do so.

The Writ Petition is dismissed as withdrawn.

Pending application(s), if any, also stands disposed of.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D'Barma

SIDDHARTHA Digitally signed by SIDDHARTHA LODH LODH Date: 2026.04.16 14:11:39 +05'30'